Section 3 in The Securities and Exchange Board of India (Issue of Capital and Disclosure Requirements) Regulations, 2018
3. Applicability of the regulations.
- Unless otherwise provided, these regulations shall apply to the following:(a)an initial public offer by an unlisted issuer;(b)a rights issue by a listed issuer; where the aggregate value of the issue is ten crore rupees or more;(c)a further public offer by a listed issuer;(d)a preferential issue by a listed issuer;(e)a qualified institutions placement by a listed issuer;(f)an initial public offer of Indian depository receipts;(g)a rights issue of Indian depository receipts;(h)an initial public offer by a small and medium enterprise;(i)a listing on the [innovators growth platform] [Substituted 'institutional trading platform' by Notification No. SEBI/LAD-NRO/GN/2019/08, dated 5.4.2019 (w.e.f. 11.9.2018).] through an issue or without an issue; and(j)a bonus issue by a listed issuer:Provided that in case of rights issue of size less than ten crore rupees, the issuer shall prepare the letter of offer in accordance with requirements as specified in these regulations and file the same with the Board for information and dissemination on the Board's website:Provided further that these regulations shall not apply to issue of securities under clause (b), (d) and (e) of sub-regulation (1) of regulation 9 of Securities and Exchange Board of India (Substantial Acquisition of Shares and Takeovers) Regulations, 2011.
